S.No.,Trademark,"App/Reg.
No.",Status,Class
1.,THEOBROMA,1315545,Registered,30
2.,,1520677,Registered,30
3.,,2291823,Registered,30
4.,,2301544,Registered,30
5.,THEOS,2325888,"Opposed
by Plaintiff
No.4 -Mr.
Karan
Narula",43
6.,,3503532,Registered,29
1.,,1755398,Registered,30
2.,,3294501,Registered,43
3.,"THEOS
(Wordmark)",4061919,"Opposed by
Theobroma",30
cancellation petitions, etc. All the disputes between the parties would stand resolved, in the above terms.",,,,
x. Parties have agreed to abide by the terms of settlement which have been dictated by the Court today and set out hereinabove.,,,,
10. Ld. Counsels for the parties submit that they wish to file a comprehensive joint application under Order XXIII Rule 3 CPC, setting out the",,,,
settlement terms elaborately. Let the said application be filed, within two weeks.",,,,
11. List on 24th August, 2022, for receipt of the settlement application.",,,,
12. This is a part-heard matter.,,,,
